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Supreme Court Of India judgments, 2019

2,131 judgments · page 32 of 107

Supreme Court19 Sept 2019Dismissed

Dr. Swapan Kumar Banerjee Vs State Of West Bengal & Anr

Supreme Court Of India · AIR 2019 SC 4748 : (2019) 3 ALT(Cri) 326 : (2020) CriLJ 330 : (2019) 6 CTC 340 : (2019) 4 KLJ 547 : (2019) 4 KLT 63 : (2019) 4 RCR(Criminal) 628 : (2019) 8 SLT 766

Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(4)Hindu Marriage Act, 1955 — Section 13B, 24
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Supreme Court19 Sept 2019Dismissed

M. Abbas Haji Vs T.N. Channakeshava

Supreme Court Of India · AIR 2019 SC 4617 : (2019) 9 SCC 606 (2020) 1 AndhLDCriminal 1 : (2019) 4 BC 129 : (2019) 4 CriCC 216 : (2019) 3 DCR 417 : (2019) 4 JCC 4093 : (2019) 4 KCCR 3844 : (2019) 4 KerLJ 662 : (2019) 5 KHC 20 : (2019) 4 RCR(Criminal) 590 : (2019) 3 SCC(Cri) 901 :

Negotiable Instruments Act, 1881 — Section 138
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Supreme Court19 Sept 2019

Union Of India & Anr Vs Tarsem Singh & Ors

Supreme Court Of India · (2019) 9 SCC 304 : (2019) 10 JT 354 : (2019) 12 Scale 648 : (2020) 1 ABR 140 : AIR 2019 SC 4689 : (2019) 5 ALT 346 : (2019) 4 RCR(Civil) 431 : (2019) 8 SLT 700 : (2019) 4 KLT 739

Constitution Of India, 1950 — Article 12, 13, 14, 19(1), 19(1)(g), 19(6), 31, 31(2), 31A, 31C, 39(b), 39(c), 123, 136National Highways Act, 1956 — Section 3A, 3B, 3C, 3D, 3D(2), 3E, 3F, 3G, 3G(7), 3H, 3H(5), 3I, 3JArbitration and Conciliation Act, 1996 — Section 34, 37
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Supreme Court19 Sept 2019Allowed

Gargi Vs State Of Haryana

Supreme Court Of India · (2019) 9 JT 438 : (2019) 12 Scale 617 : AIR 2019 SC 4864 : (2020) 1 ALD(Cri) 48 : (2020) 1 ALT(Cri) 209 : (2020) CriLJ 173 : (2019) 4 MLJ(Cri) 135 : (2019) 9 SCC 738

Indian Penal Code, 1860 — Section 120B, 302Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 32(1), 103, 106
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Supreme Court19 Sept 2019Allowed/Allowed/Allowed. Respectively

Union Of India & Ors Vs M/S Unicorn Industries

Supreme Court Of India · AIR 2019 SC 4436 : (2019) 9 JT 391 : (2019) 12 Scale 684 : AIR 2019 SC 4436 : (2019) 5 ALT 323 : (2019) 368 ELT 202 : (2019) 7 MLJ 594 : (2019) 10 SCC 575 : (2019) 2 TLR 27

Central Excise Act, 1944 — Section 5A(1)Additional Duties of Excise (Goods Of Special Importance) Act, 1957 — Section 3(3)Additional Duties Of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)
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Supreme Court18 Sept 2019Disposed Off

Vasant Ganpat Padave (D) By Lrs & Ors Vs Anant Mahadev Sawant (D) Through Lrs & Ors

Supreme Court Of India · (2019) 8 JT 579 : (2019) 12 Scale 579

Constitution Of India, 1950 — Article 14, 19, 31A, 31A(1)(a)Bombay Tenancy And Agricultural Lands Act, 1948 — Section 2(6), 2(8), 2(18), 4, 4B, 14(1)(b), 29, 31, 31A, 31B, 31(3), 32, 32(1), 32(1A), 32F, 32F(1), 32F(1)(a), 32G, 32G(1), 32G(5), 32M, 32O, 32P, 32P(1), 63, 74Representation Of People Act, 1951 — Section 99(1)(a)(ii)
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Supreme Court18 Sept 2019Dismissed

Janardan Dagdu Khomane and Another Vs Eknath Bhiku Yadav & Ors

Supreme Court Of India · (2019) 12 Scale 534 : (2019) 10 SCC 395 : (2020) 1 AllMR. 443 : (2019) 7 MLJ 526

Bombay Tenancy and Agriculture Land Rules, 1956 — Rule 52(1)Bombay Tenancy And Agricultural Lands Act, 1948 — Section 32, 32A, 32B, 32C, 32D, 32E, 32F, 32(G), 32H, 32I, 32J, 32K, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 88B, 88B(1), 88B(2)Bombay Public Trusts Act, 1950 — Section 2(13), 19, 28
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Supreme Court18 Sept 2019Disposed Off

ITC Limited Vs Commissioner Of Central Excise, Kolkata IV

Supreme Court Of India · (2019) 2 Scale 543 : (2019) 368 ELT 216

Customs Act, 1962 — Section 2(2), 17, 17(1), 17(3), 17(4), 17(5), 18, 25(2), 27, 27(1), 27(1B)(a), 27(1B)(c), 27(1)(i), 27(i) (ii), 27(2), 27(2)(a), 28, 28(1), 28C, 47, 128Central Excise Act, 1944 — Section 11(b), 35(b)Customs Tariff Act, 1975 — Section 3(1)
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Supreme Court17 Sept 2019Dismissed

Ritu Saxena Vs J.S. Grover & Anr

Supreme Court Of India · (2019) 9 SCC 132 : (2019) 12 Scale 450 : (2019) 4 Civcc 571 : (2019) 4 Civcc 571 : (2019) 4 CGLJ 300 : (2019) 4 RCR(Civil) 540

Constitution Of India, 1950 — Article 136
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Supreme Court17 Sept 2019Allowed

Municipal Council Neemuch Vs Mahadeo Real Estate And Ors.

Supreme Court Of India · (2019) 9 JT 320 : (2019) 12 Scale 440 : AIR 2019 SC 4517 : (2019) 10 SCC 738 : (2019) 4 JLJ 205 : (2019) 7 MLJ 306 : (2019) 2 TLR 92 : (2020) 2 CTC 426

Constitution Of India, 1950 — Article 226Madhya Pradesh Municipal Corporation (Transfer Of Immovable Property) Rules, 1994 — Rule 3, 7Madhya Pradesh Municipality Act, 1961 — Section 109, 109(3)(ii), 323
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